ASHWANTH POTHY Vs. ASMITHA ALANKNITHA

JUDGEMENT

(1.) The husband who has been favoured with a not so meaningful order for visitation is on appeal.

(2.) The proceedings for divorce are pending. The husband sought for visitation of the child aged about 2 years. While not denying the right of the husband for visitation, the wife contended that it will be harmful if the child is left with the husband for a long time. The Family Court took note of the entire circumstances where there were allegations and counter allegations between the parties and passed an order for visitation. The operative portion of the same reads as follows:-

(3.) Aggrieved, the husband is on appeal.